Section 89 in The Rajasthan Financial Corporation (Staff) Regulations, 1958
89. Route by which travelling allowance is admissible.
- Travelling allowance is admitted on the basis of a journey by the shortest route, that is to say the route by which an employee can reach his destination in the shortest possible time by the ordinary modes of travelling. Travelling allowance by a route costlier than the shortest may not be admitted even though the employee actually travels, by that route, but if an employee travels by a route which is not the shortest but is cheaper than the shortest, his travelling expenses shall be calculated on the route actually used. The expression "journey by the shortest route" shall not include a travel by air.
